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[Cites 0, Cited by 1] [Section 10] [Entire Act]

Bengal Presidency - Subsection

Section 10(2) in The Calcutta Police Act, 1866

(2)A Police officer shall not by reason of being suspended from office cease to be a Police-officer. During the term of such suspension the powers, privileges and duties conferred or imposed upon him as a Police-officer shall be in abeyance, but he shall continue subject to the same responsibilities, discipline and penalties and to the same authorities, as if he had not been suspended.